(1.) Heard the learned counsel for the parties. The appeal is admitted to consider the fol lowing substantial question of law:-
(2.) The brief facts of the case are:-
(3.) Defendant No.3 aggrieved by the concurrent findings of the Courts below is in appeal before this Court.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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